Section 374A(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)For the purpose of enabling the Government or the agency authorised by them to undertake repairs under subsection (1), the public streets shall vest in the Government temporarily from a date to be notified by them in this behalf and thereupon it shall be competent for the Government to take over possession of the public streets from the said date. The public streets or any new roads laid under subsection (1) shall continue to vest in the Government until the notification is revoked and thereafter stand transferred to the Corporation.
